SANJIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed inter- alia for following relief:

(2.) Essentially the challenge is to the order of detention dtd. 1/6/2023 for which the petitioner has been detained as "dangerous person" on the basis of two offences registered against the petitioner in Surat City.

(3.) The present petition is directed against order of detention dtd. 1/6/2023 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under Sec. 2(c) of the Act.